Supreme Court - Daily Orders
New Delhi Municipal Council vs M/S. Pearey Lal And Sons (P) Ltd. on 1 August, 2023
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
ITEM NO.22 COURT NO.15 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 25403/2018
(Arising out of impugned final judgment and order dated 23-03-2018
in WPC No. 3995/2017 passed by the High Court of Delhi at New
Delhi)
NEW DELHI MUNICIPAL COUNCIL Petitioner(s)
VERSUS
M/S. PEAREY LAL AND SONS (P) LTD. & ANR. Respondent(s)
(IA No. 123338/2018 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
WITH
SLP(C) No. 25397/2018 (XIV)
(IA No. 125947/2018 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 65593/2023 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 144305/2022 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
SLP(C) No. 25396/2018 (XIV)
(IA No. 126162/2018 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
SLP(C) No. 25398/2018 (XIV)
(IA No. 46660/2022 - INTERVENTION/IMPLEADMENT
IA No. 124915/2018 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
SLP(C) No. 10155/2019 (XIV)
(IA No. 58061/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 01-08-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE UJJAL BHUYAN
Signature Not Verified
For Petitioner(s)
Digitally signed by
RADHA SHARMA
Date: 2023.08.03
Mr. Yoginder Handoo, AOR
17:28:09 IST
Reason: Mr. Ashwin Kataria, Adv.
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Mr. Simran Mehta, Adv.
Mr. Amit Seth, Adv.
Ms. Indra Sawhney, AOR
For Respondent(s) Mr. Jayant Mehta, Sr. Adv.
Ms. Anindita Mitra, AOR
Ms. Aastha Dhawan, Adv.
Mr. Aditya Sharma, Adv.
Mr. Yoginder Handoo, AOR
Mr. Ashwin Kataria, Adv.
Mr. Abhay Kumar, AOR
Mr. Rakesh Munjal, Sr. Adv.
Mr. Virender Chahar, Sr. Adv.
Mr. Saurabh Mishra, Adv.
Mr. Shagun Ruhil, Adv.
Mr. Amit Seth, Adv.
Mr. Rajat Khattry, Adv.
Mr. Saurabh Malhotra, Adv.
Ms. Kusum Pandey, Adv.
Ms. Anamika, Adv.
Mr. Amit Marwah, Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP (C) NO.25403/2018, SLP(C) No. 25397/2018, SLP(C) No. 25396/2018 and SLP(C) No. 25398/2018:
IA No. 46660/2022 in SLP(C) No. 25398/2018 is allowed. (Application for Intervention/Impleadment) We have heard Mr. Yoginder Handoo, learned counsel for the petitioner(s) and learned counsel for the respondents in all these petitions at length.
Having regard to the controversy raised by the respective parties before the High Court and also bearing in mind the directions issued by the High Court in paragraph 17 of the impugned order, we find no reason to interfere with the judgment and order(s) impugned in these special leave petitions. The special leave petitions stand dismissed. Pending application(s), if any, shall stand disposed of. 2 SLP(C) No. 10155/2019:
Learned counsel appearing for the petitioner sought permission to withdraw the Special Leave Petition only with regard to the contentions answered in the impugned judgment. His submission is placed on record.
The Special Leave Petition is dismissed as withdrawn in the aforesaid terms.
(RADHA SHARMA) (MALEKAR NAGARAJ)
COURT MASTER (SH) COURT MASTER (NSH)
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